POONAM SINGH Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) BY this writ petition the petitioners have prayed for quashment of Annexures A-11 to A-20 by which the Board of Secondary Education has recorded UFM in the mark-sheets against certain subjects of the petitioners without examining the answer books and awarding marks to which they are entitled to. Various facts were asseverated in the petition and the same were controverted in the counter affidavit.

(2.) KEEPING in view the rival stances addressed at the Bar this Court on 29-1-2002 passed the following order:-

(3.) AFTER the aforesaid order certain time was sought by the Central Bureau of Investigation and eventually the report was submitted. It is pertinent to mention here that the CBI had submitted status report from time to time. The relevant portion of the result of the enquiry conducted by the CBI reads as under:-